State Of Rajasthan vs Banshi Lal Sen (2025:Rj-Jd:1973)
2025 Latest Caselaw 4441 Raj

Rajasthan High Court - Jodhpur

State Of Rajasthan vs Banshi Lal Sen (2025:Rj-Jd:1973) on 13 January, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:1973]                       (1 of 2)                          [WRW-200/2022]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Review Petition (Writ) No. 200/2022

                                           IN

                    S.B. Civil Writ Petition No.2632/2019

1.       State Of Rajasthan, Through The Principal Secretary,
         Public Health And Engineering Department, Government
         Of Rajasthan, Jaipur.
2.       The Chief Personnel Officer, Head Quarter, Public Health
         And Engineering Department, Rajasthan, Jaipur.
3.       The    Chief    Engineer,        Public      Health        And    Engineering
         Department, Jodhpur.
4.       The        Superintending         Engineer,         Public       Health   And
         Engineering Department, City Division, Pali.
5.       The Assistant Engineer, Public Health And Engineering
         Department, Sojat City, District Pali.
                                                                       ----Petitioners
                                       Versus
Banshi Lal Sen S/o Shri Roopchand Sen, Aged About 69 Years,
Resident Of Tilak Marg, Sojat Road, District Pali.
                                                                      ----Respondent


For Petitioner(s)            :     Mr. R.S. Bhati, AGC.



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

13/01/2025

1. The delay of 142 days in filing the writ review petition is

hereby condoned.

2. Mr. R.S. Bhati, learned Additional Government Counsel

appearing on behalf of the petitioners-State submits that the same

controversy has been dealt with in the manner in S.B. Review

[2025:RJ-JD:1973] (2 of 2) [WRW-200/2022]

Petition (Writ) No.79/2020 (The State of Rajasthan & Ors. v. Suraj

Prakash Gandhi) decided on 20.12.2024. The order dated

20.12.2024 is reproduced hereinbelow:

"1. Delay of 623 days is condoned.

2. Despite service, no one has appeared on behalf of the respondent.

3. Mr. Rathore, learned Additional Advocate General submitted that vide order dated 04.04.2019, the co- ordinate Bench of this Court has held that the petitioner is entitled for grant of pay scale of Rs.5000-8000/- instead of Rs. 4000-6000/-, whereas the petitioner is not entitled for the same.

4. Before coming to the Revised Pay-Scale Rules of 2008, the system of financial upgradation was already existing.

5. For the reasons stated, the review application is allowed.

6. The order dated 04.04.2019, is hereby recalled. Accordingly, S. B. Civil Writ Petition No.17899/2018 is restored to its original number."

3. Considering the submission and the aforesaid order, the writ

review petition is also allowed. The order judgment and order

dated 05.08.2020 is hereby recalled. The S.B. Civil Writ Petition

No.2632/2019 is restored to its original number.

(DR.PUSHPENDRA SINGH BHATI),J 62-Zeeshan/-

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